Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Madhya Pradesh - Section Section 3A in The M.P. Society Registrikaran Adhiniyam, 1973 3A. [ Saving of existing societies. [Inserted by M.P. Act No. 27 of 1976.] - A society registered or deemed to be registered under the Act repealed under Section 44 shall be deemed to have been registered under this Act.]
